Dinesh Gupta, J. - (1.) THE husband of Ms. Aneeta Mishra (the contesting Respondent) was appointed as daily wager on 16.8.1988 in Nagar Nigam, Allahabad (the Nigam). He was murdered on 7.4.1997. The contesting Respondent was appointed as daily wager from 23.7.1997 for a period of three months in the Nigam. Thereafter, her engagement was not extended.
(2.) THE contesting Respondent filed writ petition No. 5020 of 1998. It was disposed of on 28.8.1998 with a direction to consider whether the husband of the contesting Respondent was working on regular vacancy or not and in case he was working on regular vacancy, then the case of the contesting Respondent for compassionate appointment may be considered in the light of the judgment. The Nigam rejected the case of the contesting Respondent on 24.5.2003. She filed writ petition No. 36609 of 2003. It was allowed on 7.2.2005. Hence, the present appeal by the Nigam.
(3.) WE have heard counsel for the parties.;